Jayanta Kumar Biswas, J. - (1.) An acquisition proceeding initiated by the competent authority under the Land Acquisition Act, 1894 has made the petitioners in this writ petition aggrieved.
(2.) The Section 4 notification was published on October 12th, 2004. Validity of this notification has been sought to be challenged by this writ petition dated February 15th, 2005 on the ground that the notification was not adequately published in the daily newspapers circulating in the locality.
(3.) There is no dispute that the notification was published in two dailies: (1) The Gana shakti, (2) The Asain Age; one of them published in the regional language (Bengali).;